NARANBHAI DHANJIBHAI DEVIPUJAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application is filed by applicant in connection with F.I.R. registered as C.R. No. I 11217027210689 of 2021 with Radhanpur Police Station, District : Patan, for the offences punishable under Ss. 302 , 326 , 324 , 323 , 504 , 506(2) , 294(b) , 34 and 114 of the Indian Penal Code and Sec. 135 of the G.P. Act.

(2.) Learned advocate Ms. Jemini Patel for the applicant submits that the present application is filed on humanitarian ground. It is submitted that the applicant is aged about 76 years and is having many ailments. He is admitted in the Civil Hospital and his health condition is not good and he can not even stand without any support. Learned advocate for the applicant submits that looking his health condition, the applicant may be released on bail on humanitarian ground.

(3.) Learned Additional Public Prosecutor Mr. Manan Mehta for the respondent-State submits that as per the order of this Court dtd. 17/2/2023 passed in Criminal Misc. Application No. 14336 of 2022, this Court has directed the trial Court to examine the material 5 witnesses positively within a period of 3 months and also to decide and conclude the trial within a period of five months, if possible, from the date of receipt of this order. Learned Additional Public Prosecutor states that the trial is yet not completed. He also states that in this regard he will convey his counter part as well as Investigating Agency for compliance of the order dtd. 17/2/2023.